NIROO DHIVAR Vs. CHANDRASHEKHAR SAHULABIC

JUDGEMENT

(1.) Present is an appeal by the claimants challenging the award dated 16.07.2014 passed by the Commissioner Workmen's Compensation Act, Labour Court, Durg, C.G. in new case No.87/WC Act/2012 Fatel.

(2.) The appeal is admitted for hearing on the following substantial question of law:

(3.) As per claim petition filed by the claimants who are widow and minor son of deceased Krishna Kumar @ Juganu Dhivar. The deceased was in the employment of Respondent No.1. On 10.09.2012, the deceased on the instructions of respondent No.1 was doing maintenance of the electric line of respondent No.2. However, due to electrocution the deceased died. The claimants filed a claim petition stating that the deceased was at the time of accident 23 years of age, earning Rs.4,500/- per month and as such they are entitled for compensation to the tune of Rs.4,99,887/- with interest at the rate of 12% per annum.